Section 18(2) in The West Bengal Correctional Services Act, 1992
(2)Every prisoner of person received in a correctional home for detention shall, before admission under sub-section (1), be searched at the Gate Office and the searching officer shall take into custody such articles as are not permitted under this Act or the rules made thereunder to be taken inside the correctional home. The search shall be made in such manner as may not subject the prisoner or the person to unnecessary harrassment, humiliation or ignominy. A female prisoner or person shall be searched by the matron or a female warder. When a female prisoner or person is admitted into a correctional home and there is no other female prisoner or person, a female warder shall be deputed to remain inside the ward such female prisoner or person in accommodated.
